SAMBA VAIDYANATHAN Vs. RAJA RAMA VARMA

JUDGEMENT

(1.) The revision petition on hand is filed for a direction to direct the learned Principal District Munsif, Mayiladuthurai to dispose of the I.A.No.116 of 2018 in O.S.No.59 of 2018 within a time frame to be fixed by this Court.

(2.) The learned counsel on behalf of the revision petitioner contended that the petitioner is the 4th defendant in O.S.No.59 of 2018. The suit was filed by the 1st respondent for a permanent injunction in respect of the suit schedule properties. An interim injunction was granted by the learned Principal District Munsif, Mayiladuthurai, on 22.03.2018.

(3.) The learned counsel is of an opinion that the learned Principal District Munsif is granting adjournments without assigning any valid reason in a routine manner. The revision petitioner herein has already filed written statement in the suit as well as counter affidavit in the Interlocutory Application.